RAMSHANKAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material placed on record.

(2.) Applicant seeks bail in Case Crime No.193 of 2019, under Ss. 363, 366, 504, 506, 376 IPC and Ss. 3/4 of P.O.C.S.O. Act, Police Station Mitauli, District Lakhimpur Kheri, during the pendency of trial.

(3.) The counsel for the victim is regularly absent since last so many dates. The hearing cannot be stalled on account of non cooperation of one counsel.